Pyarey vs State Of U.P.
2017 Latest Caselaw 3493 ALL

Citation : 2017 Latest Caselaw 3493 ALL
Judgement Date : 22 August, 2017

Allahabad High Court

Pyarey vs State Of U.P. on 22 August, 2017

Bench: Satya Narain Agnihotri




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 298 of 1999
 

 
Appellant :- Pyarey
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Amitabh Srivastava
 
Counsel for Respondent :- Govt Advocate
 

 
Hon'ble Satya Narain Agnihotri,J.

Appellant/accused Pyarey came from jail alongwith Constable Sunil Kumar Singh.

Learned counsel Sri Ashok Kumar Mishra has filed vakalatnama today in favour of appellant/accused which is taken on record. The name of Sri Ashok Kumar Mishra be shown in the next cause list on behalf of appellant.

Presence of the appellant/accused Pyarey is hereby exempted because there is no need of his personal appearance.

As prayed by learned counsel for the appellant, list on 04.09.2017.

Order Date :- 22.8.2017

Sarika

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